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[Cites 0, Cited by 0] [Section 29(3)] [Section 29] [Entire Act]

State of Bihar - Subsection

Section 29(3)(ii) in Bihar Value Added Tax Rules, 2005

(ii)Where the cheque or draft is on a bank other than a branch of the Reserve Bank of India or the State Bank of India or the bank specially authorised in this behalf, it shall also include an additional amount equal to the actual collection charges.